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[Cites 0, Cited by 1] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(9) in Gujarat Sales Tax Act, 1969

(9)If the Commissioner has reason to believe that any person is liable to a penalty under any of the provisions of this section, he shall serve on him a notice requiring him on a date and at a Pusey specified in the notice to attend and to show cause why a penalty as provided in such, provision should not be imposed on him.